: Pb. Act 141 NDUSTRIAL ESTABLISHMENTS (NATIONAL
AND FESTIVAL HOLIDAYS AND CASUAL
AND SICK LEAVE)
TKE PUNJAB I m U S r n E S T A B L I S ~ S
(NATIONAL AND FESTIVAL HOLIDAYS AND
CASUAL AND SICK LEAVE) ACT, 1965
Sections.
1. Short tide, extent and commenccmcnt.
3 Definitions.
3. Nauonal and festival holidays. 4, C~slla[ and sick leave.
5. W~ges.
6. Account of holidays and leave to be kept.
7. Inspeclors.
8. Powers of Inspectors.
9. Penaltiw.
10. Power to recover wages.
11. Penalty for obstructing Inspector.
12. Cognizance of offences.
13. Exemptions.
14. Eights and privileges under odwr laws, eic.. nor affected.
15. Power to make rules.
TEE .-FDULE
1
1965 : Pb. Act 141 I N D U ~ ~ R L A L ESTABLISHMENTS (NATIONAL
A N D FESTIVAL HOLIDAYS AND CASUAL 369
AND SICK LEAVE)
'THE PUNJAB INDUSTRIAL ESTABLISHMENTS
(NATIONAL A N D FESTIVAL HOLIDAYS AND
CASUAL AND SICK LEAVE) ACT, 1965
[Received the asseni of the Govemior of P~uijab on the . , , , 19th M ~ , . 1965, adfirst prbl ished for generul mfunnatioti iri the Rut*-Gbvemmmt Gazette (mrmrdinnry),' ~x~islhiive Suppl~mettt,
Pan I, of 22nd June, 1965.1 y m r l r . l Shortti~le , . ' , : , I Whehcr repealed , or otherwise affixred by legislation
1965 The Punjab hdus- @ended by the H;lry;~na Adaptation or trial Establishments Laws (Stale and Concurrent Subjects)
(Na~ional and rest- Orda, 1%8?
A - * - n L 1
A - -----:-I- p-- &I-- ----4 mF h T c . b : n n d and f f m c ) ; v a l UnlidavE IU f l l u w : c : c a v m LUG E ~ A UILC VI I . ~ , . v m - u . -.-- - rurr. -- ,, u----. -
Casiid and Sick Leave to persor,s emp!3yed in Industrin! EshbtiEhmenEs h- the State al" :@iaryanaj. Be it enacted by the Legislature ollhc S r;ik of Punjab in the Sixteenth Year of the Republic of India as follows :-
1. (1) This Act azy bc called h e Pajab Industrid EsraM!s:~!?ents Shar; tillc, (National and Festival Holidays and Casual and Sick Leave) Act, 15365. exlenr and
commence-
(2) It extends to h e whole of the Statc of " ~ q m a j . me111.
1
. I
I. For Slatcmcnt of Objecls and Reasons, sce Punjab Government Gazctte Exhanrdj nar;v), 1965. page 369.
2 See Harayna Governmen! Gazerre (J?xtraordinary), d u t d 29th Octokr, 1968.
3. F o r Statement of Objecls and Reasons. see waryana Government Gazettc Exwaordinary), 1972,page438.
4. Substitu[ed lor the word "Punjab" by ITqana Adaplation of Lsws Order, 1968.
5. For Stalernent of objects and Reasons, see Haryana Government ~ a z k t t e (EY lmnrrlinary): dattd: 30-6-1976. nagc 1170.
AN
tival H~lir l i~ys and
CasuaIandSickLeave) Act, 1965. '
AmedeJ by k y a n a Act 8 of 1972'
AinendedbyHalyanaAct240f1976~
2
Definitions. IWUSTR~AL B T A B L I S H M E ~ (NATIONAL [I965 : Pb., Act 14 - . AND FESlWAL HOLIDAYS AND CASUAL
AND SLCK LEAVE)
. . (3) It shall come into forceon the.fmt day ofJuly, 1965. - . . . . I ' ...
(a) "day"meansapwiodoftwenty-fourhou~be~inin~at mid-night :
provided that.inbthe case of a iyorker who works in a shift
which e x h d s kyondmid-night, such pgriod of twenty-
iourhoursshallkgin when his 5hften.k.
(i) any person (including an appmntice) employed in any industTial establishment to do any skilled orunsk /led, manual, supmisory, technical or clerical work for hire or rcward, whether the terms of employment be expressed or implied ; or
(n) any other person employed in any industrial establishment whom the Govemment may, by nulificiilion, declare lo be a worker for the purposes of this Act ;
(c) "employer", when used in relation to a p industrial esliibhshmenl, means the person who has ullimalr: co~ltroi over the &ah of the industrial establishment. and where h e @ails of any induskid ~kblislu-ne~ii iuc. entrusted to
any other person, whether called a managing agent, mnnazet - s c ~ i a k n d e n t or b v z ~ v , # cthernmc. sllrh other wnon s h i be decnlul~o be h e c u ~ p i u y ~ ;
(d) "~ovemment'' means the Government of the '[State of Haryana] ;
(e) "indduslnnl esrablishment" mean*
(i) any iac tory as defined in clause (m) of swhon 2 or h e
Factories Act, 1 948 (Central Act 63 of 1 935), or any
place which is deemed to be a factory under sub-
seclion (2) of sectinn 85 of rhal Act ; or
1. Substituted for the words " Stale of Punjab" by Haryana Adaptation of Laws
&er, 196% , I
3
: Fb. Act 141 mum ESTABLISHMEMTS (NATIONAL
. . * AND ~ A I : HOLIDAYS AND CASUAL 37 1
' AND SICK LEA*) '
any plantation as defined in clause (f) of
section 20f thePlantationsLabour Act, 1951 (Central
Act 69 of 195 1) ;
"Inspector" means an Inspector appointed under sub- . section ( I ) of section 7 ;
(g) "prescribed" means prescribed by rules made under this Act :
, .. '
(h) "warn&' m m s all remuneration (whether by way of salary, alIowances or otherwise) expressed in k & n s of money or
capable of being so expressed which would, if the terms of'kiipl-o$&nt, express or implied, && fulfilled, he
payable to a worker in respec;L of his employment or of work done in such employment, but does not include- (I., any bonus ;
(b] the value of any hollse ammodation, supply of light, water, mcdica1 facilities or other amenity or of any
service or of any concessiond supply of f d g a i n s or other articles ;
(i) toany pension orpmvidentfund, and the interest which may have accrued t herefin; 01'
(n) for' the benefit of the worker under any law for the lime k i n g in krce ;
(dl any wdvelling allowance or the value of any travel1 ing concession ;
(e) any s u m paid to the worker to defray spxial expenses
~ ~ h i l d or; &GI ty L!c fiatun: of his c ~ p l o y ~ ~ i l i ; o
fl my gratuity payable on the termination of employment.
3. (1) Every worker shall, in each calendar year, be allowed in such National and
manner and an such conditions as may be prescribed- fesuval holidays.
(a) threenational holidaysofonewhoIedayeachon the26th
January, 1 5th August and 2nd October ; and
4
372
I ~ U ~ ~ ~ T A B L I ~ ~ ~ S ~ ( N A ~ O N ' A L 11965 : Pb. Act f 4 AND 'FESTIVAL HOLIDAYS AND CASUAL
AND SICK LEAVE)
(b) I[five] other holidays on any of the fesri vals specifidin the
- Schedule appended to this Act ;
Provided that for purposes of clause (b), where a1 least ten per
centum of the workers of an indunid establishment so desire, they may, in lieu of the festival holiday, avail of two half holidays on any of the festival days of their choicc specified in such Schedule after settlement in this behalf has
been made between lheemployer and he representatives of the w o r b n in such manner as may be prescribed.
(2) The Government may by notification add to the Schedule
appended to this i\ct my f&tival; and hereupon the Schedule shall be deemed
to be amended accordingly. -
Casual and . 4. livery worker shall in each calendar year, be aiiowed by fie sickleave-- employercasuaI~eaveforsevendaysandsickIeavetbrfourteen~sinsuch
manner and on such condtions as may be prescrikd. , .
Explanation.-- For purposes of this section, such condi dons may provide 'that one kind of leave shall not be linked with another kind of
leave, whether dueunder this Act, or under any other law for the timc bcing in
force. -
Wugcs. 5 . iiorwir'nsianding any coniracl lo ihe u u r ~ i ~ a y , evcly WVI k ~ r siidl:
C-- ,L ,F *hr. - n * - - - r m rl Cnt.+;. ..-.I k n l : r l ~ ~ ~ o ~ n r ( +he rlojrs Cf Cs2$ I L I I L O C I I L I I U L V I I U I I V I I ~ IbrlU I U IIVUUtI JU k U l s . *.. urnmu.- iea~c, be paidby thc crnploycr wags at a ~ t e qLlivdent to his average daily
wage :
Pmvided that- {a;) no workershallh.&ntitl~rr?b~~;;~id such wagesforany holiday or leive, orher lhm H, naliond iloiiuay. if his name was not on the rolls of the industrial establishment
continuously for a period of one month.immediateIy pitcecihg such holiday or leave ;
(b) where a wprkcr is cniiiied lo Y ~ C ~ I C S S 1Wiiefii undei tile Ernployccs' S tatc Insurance Act, 1948, or sickness allowance under the P l m ~ o n s L a h u r Act, 1951, hc shall not be entitled to be paid such wages for the days of sick lcave allowed to him under this Act ; and
I. Substim:d far :he ::.c:d4'ffcur" by Hzqnna Act S of 1972.
1965 : Pb. A t t 1.41 INDUSTRIAL E S T A B L I S ~ S (NATIONAL
AND FESTWAL HOLIDAYS A N D CASUAL 373
AND SICK LEAVE)
(c) where a worker is not entitled to such sickness knefrt or
si~kness allowance, he shall be paid wages for the days of
sick leave allowed to him under Chis Act at a rite equivalent to one-half of his average daily wage.
(2) Where a worker works on any holiday allowed undcr section 3, he shall, at his option, be entitled to-
(a) twice his average daily wage for that day, or
(b) his average daily wage for that day and a substituted holiday with hisavmedaily wage on any othcrday within ninety
days from the day on which he so works. Explanatiort.- For the purposes of this section, the average daily
- wage of a worker shall be computed on the basis of his total full-time wages during the preceding three calendarmonths, exclusive of any over-time wages,
ifany: ,
Provided that the average daily wage of a worker who is paid wages by the day or at piece rdte shall Ix computed or1 the basis of his wages for the days on which he actually workcd during the month immediately p~weding such holiday or leave. '
6 . Every employer shall keep in such form and manner as may be Account of prescribed an account of festivai hoiidays, casuai ieave ma sick ieave of i~uiiday. iulli
every wurker and every worker shall have access to such account. !s:.:e to he kept.
7. (1) The Government may, by notification, appoint such persons Inspwl~rs.
orm &ass of pel sons G ii nlay ihiiik ii t to ZC I ~ I S ~ C C ~ G ~ S 10i cili-i y ing niii ~ l e
p q o s ~ cf this Acr ~C'G:' SIX!: ?~-z;s x be s~clf; .ed ir!?hr: noti Ereion.
(2) EveryTnspectorshall kdeemedtobeapublicservantwithin the meaning of section 21 of the Indian Penal Cude (Central ACL XLV of
1560).
S . Subject to any rules made by thc Govemmcnt in this behalf, an pow,,, Inspector may, within iha area for which he is appointed- lnspcc tors.
(u) enter at all reasonable times any place which is, or
which he has reason, to believe to be, an industrial
establishment ;
6
374
INDUSTR~AL ESTABLISHMENTS (NATIONAL [I965 : Pb. Act 14
AND FE!TIWAL HOLIDAYS AND CASUAL
AND SICK LEAVE)
(b) make such examination of rtle premises and of any
- prescribed registers, records and notice+ and take on the spot or otherwise the evidence of such'p&son As he may
deem necessary for carrying out the purposes of that Act I
(c) exercise such other powers as may be necessary for carrying out the purposes of this Act :
Provided that no one shall be required under this section to answer any question or givc any evidence tending to incriminate himself.
Penalties. 9. Any employer who contnvenes any of the provisions of sections 3, $ 5 a d 6 shall be punishabIe, for t'le furst offence, with 5ne which zxznd
to one hundred rupees and for a second or subsequeili offences, with fine
which may cxtend to two hundred and fifty rupees. Power In 18, (11 Where a magistrate while convicting an employer under rec"Vc' section 9 is satisfied that the worker has not been paid his due wages wages. under this Act, the .amount of which shall be determined by the magistrate, he shall direct the employer to pay such wages to the worker.
9) - 3 e Lyotln: zf .vv~gzs dctzrmt~zd r;z&r s c b - ~ t i ~ i i ( I ) st;&!!, for the-p~~ryoseq ofwrov~.ry he d ~ ~ . n i i d hs hp n fine impqed ~_rnrl~.r fi ic Art, in additibn to the penaIty im~osed under section 9 and shall be redised as
such.
Penalty for' ' 1 1. Whoever willfully obs t~~c t s an Inspector in the exercise of any obskucting pvelerconfened on him by crundwtbs P.c& cr in?entiarldly ornirs tc: ~d.:!=
Inspector.
or1 dmnar~d in writing by an Tnspector any resister, record or notice in his custody which may be required to be kept in pursuance of this Act or of any
rule made thereunder shall be punishable with i rnp*nrqent far a term which may extend to three months, or with fine which may extend to five hundred
n~*s. or with both.
. of 1 2. (1) No court shall take cognizance of any offence under this Act
or the mlas made thereunder except on a complaint in writing by an aggrieved
person or an Inspector.
(2) No court below that of a Judicial Magistmte,of the first class
shall try any offence punishable under this Act or the rules made thereunder.
1965 : Pb. Act 143 I N D U S ~ ~ A L ESTABUSHMENTS (NATIONAL
AND FEDIVAL HOLUDAYS AND CASUAL 375
AND SICK LEAVE)
13. ( I Nothing contained in this Act shall apply b- Exemptions.
(a) my worker drawing wages exceeding five hundred rupees
per mensem and empIoyed mainly in a managerial, administrative or supervisory capacity ;
(b) any 'worker empoyed in any induskial estabhshment under the control of the Government or Central
!,C. ' ' - Government or any State Government to whom the
CiviI ServiceRdesor any orher similar rulw or regulations
notified in this behalf by the ~ o v e k n e n t , Central Government or any State Govemment as the case may
be, apply ; and
(c) any mine or oi l field.
(2) The Government may in public interest by notification exempt either permanently or for any specified period any class of industrial
establishments horn all or any of the provisions of this Act subject to such
condtions as the Government may deem fit .
14. Nothing contained in this Act shal! affect any rights or ~ i ~ h ~ ~
h privileges which any worker is entitled to receive under any other '[law, privileges award,] contract, custom or usage, if such rights or privilcgcs are underothcr
15. ( 1 ) The Govzrnmcn t may, by notification and after previous power to make
pu'hiicarinn, make rules for the ?~rpose of carrying c ~ t the provisions of this ales.
Act.
(2) Ln pnrtir,u!2r, 2nd without ~ r e j ~ d i c e tg the foregrin2 y c r , wch ids n ~ y provide iw-
(a) the manner in which, and [he conditions which, national and ollier holidays shall be allowed to worker?; under
section 3 ; >
(b) the number of days for which, the manner in which, and theconditions on which, casual and sick lcavc shall be
allowed to workers under section 4 ; {c) the f o m and manner in which an account of festival holidays, casual leave and sick leave of workers shall be
maintained by employers under section 6.
!. Subs!Itu!d by H q a n a h c : 24 of i37Q
8
376 INDUSTRIAL ESTABWSH~ENE '(~ATIONAL [I965 : Pb. Act 14 AND FE!SllVAL HOLIDAYS AN% CASUAL A N D SICK ~ V E )
(3) In making a rule under this Act, the Government may pmvide
that a contmvention thereof shall k publishable with fine which may extend
tofiftyrupees. ;
4 ) Every ruIe made under this section shall be laid as soon as may k after it is made before '[the House] of the State Leg~lature whileit is in session for a total period of ten days which may be comprised in one
m i o n or in two successive sessions andif, before thc cxpiry of the session in which it is sn laid or the session immediately following, '[the House agrees] in making any modification in h e rule or l [he House a m ] that the rule should
not kmade, therule shall thereafter have effect only in such modified form or be of no effect, as thecase may bc; so however, that any such modification or a ~ u ~ u h e n t shal! b~ ~iLCho~i pl-ejudce iu ile .validity of a ~ y thing previausiy
donc undcr that rule.
1. Substirutcd for ~ h c words ''each House" by Haryana Adaptation of laws Oruer, 1w.
2 Subslitu[ed fur IF: words "both Houses agree" by ibid.
9
: Pb. Act 141 1NoUSINAL E S T A B L I S W T S (NATIONAL AND FESnVAL HOI.WAYS AND CASUAL
AND SICK LEAVE)
THEScHmLLE
[See sectian 3(l) (b)l
Ncw Ycar's Day Basanr Panchmi. Guru Ravi Dass's Birthday. Shivram.
Holi.
Hola.
Id-u1.Fitr. RamNawni.
Lord Mahavir's Binhdny.
Good Friday.
B a i d i .
Id-ul-Zuha. Guru Arjan Dev's Martyrdom Day. - Muharmm.
Milad-ul-Nabi. Imam Ashatami. Dusschra.
Maharishi Balmik's Binhday. Diwih.
LalaLajpat Rai's Death Anniversq. , Guru Nank's Birthday.
Guru Teg Bahadur's Martyrdom Day. Chrismas Day.
Jor Mela Fatehgarh Sahib. Guru Gobind Singh's Birthday. Vishwa Karma Jainli. May Day.
10
Tllc 4 ~ h April. 2007
90. Leg. 10120071--'Thc foliowing Act al' thc L.cgislaiurc of lhc Slalc of klary ana received the nsseul of the Ciovcrnnr of fl;lryi\113 on rlrc 28th March. 2007. ar~d is hcrcby published for gcneral informalinn :-
IJARYANA A C T NO. 9 O r 2007 '1'HE PUNJAB INDUSTRIAL ESTARLISHhlENTS (NATIONAL AND FESTI\'AZ, HOLIDAYS AND CASUAL hND SICK I-EAVE) I-IARY AE A AM ENDklExT AC'r. 200 7
ACT
j w f / ~ c r ro oi>i~nd /It P P ~ t t ~ j ~ - r / ) 111i!~ix1ri (11 Est(~blislt)!t V I I ~ . T (~Voriortnl r r t~r i F~.slivul Hol ir l~r j~s iznrtd Cc~su{tl and
Sick LLWIVL~ Acf, 19fij. I ~ I i1.s c ~ ~ / ) i i < : u 1 i o t ~
10 t}rc S~ntc uj I . / r x ~ y ~ ~ c r l r r r R1: i l ennctcd by thc Lcgislatorc of thc Statc of Harynna in ~ h c Flfrl-cighlh Ycar of ttlc R e l ~ ~ ~ b l i u of lndin as fullows:-
St~ort ~irlc. 1. 'I'his Act may bc callcd t i ~ c P u ~ ~ j a b Industrial Es~;tblisl~n~c~rts (Nalional and Festival Holidays ant1 Csstlal and Sick Lcavc) PIi11-yana A~ncn~lu~ent Act, 2G07. Su\~sl i t~~~iot i 2. In the Punjab Industrial Es~;thlisl~ttlen~s (Nationai and Fesiival Ilolidnys nt scctiun 9 o f and Ci\sl~al and Sick l.cr\vc) Act, 1965 (Ilcreinaftcr rcrcrrcd ro as t l ~ c principal
Punfa'' l4 or AcI), for section 9, thc following scction shall bc sul>sl i~t~~cd, namc1y:-
19tJS.
" 9 . Penalties.-- Any crnplr-.-r ael\n contravciics any of the provisions or scclions 3. 4. 5 anti b, shall bc punishable, Cnr thr: firs1 orfencc. wiih :I fine which rnny exfend to ~ w o thwsand mpccs but not icss
Iha!l nnc il~ousand rupocs arld Tor a second or sl~bsec~ue tlt oBence. with a finc ~vlrich may extend to fotir thousand nipecs b u ~ 1101 lcss than two tinuusand \uy;ccs.".
Rmcnrlii~cnt 3. In sc'ctior~ 1 I of 111c prj11cip;ll Act, for the \vorJs "five hundred mpccs", - 1 ' ~ h c \vords "live ~housand rupees but not Icss 1liat1 ;ivo tllousand rupces" shall bl:
I'11r1jol. , ~ F I \ . I S U ~ S I IIUIL'CI.
l>l' lob5
:!IIKII~IIIVIII 4 . C:l;niac ( i t ) 01' S I J ~ ) - ~ C C I ~ ~ . ~ I ~ ( I) rlf sc~l io i l 13 of tlic principal Act sllall i I I u Ijc um~rrc.,l.
I'rlr~jnb Acl 1.L
[)I- IJ>b5.
* . -.-- ,
M. S. SlJLLAIi. - Sccr.etary tn Govcrnrne111. Flnryana.
tcgislativc Department.
11